Punjab-Haryana High Court
Dr. Parminder Singh And Another vs Ik Gujral Ptu, Kapurthala And Others on 13 January, 2025
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2025:PHHC:003412
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109-II CM-20817-CWP-2024 in/and
CWP-12767 of 2017
Date of decision : 13.01.2025
DR PARMINDER SINGH AND ANOTHER
...... Petitioners
VERSUS
INDER KUMAR GUJRAL, PTU, JALANDHAR KAPURTHALA ROAD
AND OTHERS
...... Respondents
CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present :- Mr. Saurabh Bahmani, Advocate
for the applicant-petitioners.
***
Harsimran Singh Sethi, J. (Oral)
CM-20817-CWP-2024 Present application has been filed for recalling the order dated 25.11.2024 whereby the writ petition was dismissed for non-prosecution.
Keeping in view the facts and circumstances mentioned in the application, the application is allowed and the order dated 25.11.2024 dismissing the petition for non-prosecution is recalled. The petition is restored to its original number and status and on the asking of the learned counsel for the petitioners, the main petition is taken on board today itself. CWP-12767 of 2017 After arguing for some time, learned counsel for the petitioners submits that the present petition may kindly be disposed of having been not pressed any further with liberty to file a fresh one on the same cause of action by impleading all the concerned who will be affected by the outcome of the petition keeping in view the prayer raised.
Ordered accordingly.
(HARSIMRAN SINGH SETHI)
13.01.2025 JUDGE
Rimpal
Whether speaking/reasoned Yes/No
Whether Reportable : Yes/No
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